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Judgment
6 paragraphs · 116 words
1.
It is contended that Exhibit B is invalid because, in addition to leasing certain villages to the plaintiff it purports to transfer to plaintiff the
management of certain temples. Assuming for the sake of argument that there is a transfer of: management and that the transfer is illegal, we see no
reason why the document should not be hold good so far as the lease of the land is concerned. What is said to be transfer of management is clearly
separable from the lease of the villages Alagappa Mudaliar v. Sivaramasundara Mudaliar 19 M.b 211 is authority that in such a case the separation
may be made.
2.
The second appeal is dismissed with costs.